(3)The Director General shall also provide a copy of the application referred to in sub-rule (1) of rule 4 to -(a)the Central Government in the Ministry of Commerce and Industry;(b)the known exporters of the originating good, or the concerned trade associations; and(c)the Government of Japan:Provided that the Director General shall also make available a copy of the application, upon request in writing, to any other interested party.
